Section 25 in Bihar State Universities (Patna, University of Bihar, Bhagalpur and Ranchi) Act, 1960
25. The Faculties.
(1)The University may include the Faculties of Arts, Science Commerce, Medicine, Law, Education, Agriculture, Engineering and Veterinary Science and such other Faculties as may be prescribed by the Statutes ;Provided that no Faculty shall be created by the Senate in respect of any branch of learning for the instruction of which no provision exists in any department of the University or any of its colleges.(2)Each Faculty shall, subject to the control of the Academic Council, have charge of the courses of studies. teaching and research work in such subjects as may be assigned to such Faculty by the Regulations.(3)The total number of members of such Faculty shall not exceed such as may, from time to time, be prescribed by the Statutes.(4)Subject to the provisions of sub-section (3) each Faculty shall consist of-(a)Such number of members of the Senate as are teachers and as may be assigned to each Faculty by the Senate in accordance with the qualifications of such teacher members ;(b)Such number of members of the Senate as are not teachers, not exceeding one-fifth of the total number of members of each Faculty, other than the Faculty of Agriculture, Engineering, Law, Medicine, Commerce or Veterinary Science as may be elected from and by the Senate in the manner prescribed by the Statutes :Provided that in the case of the Faculty of Agriculture, Engineering, Law Medicine, Commerce or Veterinary Science, the number of members of the Senate who are not teachers shall be such as may be prescribed by the Statutes ; and(c)Such number of members, to be co-opted as experts by the Academic Council from amongst persons who are not members of the Senate, as may be prescribed by the Statutes :Provided that no person shall be a member of more than two Faculties.(5)(i)There shall be a Dean of each Faculty appointed by the Vice-Chancellor, by rotation, in the manner prescribed in the Statutes, for a term of two years from amongst the Heads of University Departments of the Faculty concerned at the end of which he shall not be eligible for re-appointment unless there is only one such Head of University Department in the Faculty :Provided that where there is no Head of University Department of a Faculty, the Principal of a College maintained by Government or the University, in which instruction is imparted in any subject of the Faculty shall be appointed Dean of that Faculty and where there are more such Principals than one the appointment shall be made by rotation in the manner prescribed by the Statutes :Provided further that where there is no such college as is referred to in the first proviso, the provisions of the said proviso shall apply to the Principal of an affiliated college in which instruction is imparted in any subject of that Faculty.(ii)The Dean shall be responsible to the Vice-Chancellor for post-graduate teaching and research.(6)(i)Each Faculty shall comprise such departments of teaching as may be prescribed by the Regulations and the head of every such department shall be the professor of a college department or the University Professor or, if there is no such Professor or University Professor, the Reader of a college department or, as the case may be, the Reader of a University department.(ii)If there are more than one Professor or more than one University Professor or more than one Reader in a department, the Vice-Chancellor, in consultation with the Principal in the case of a college department and in consultation with the Dean in the case of a University department, shall appoint, to be the Head of department, such one of the Professors or University Professors or such one of the Readers, as he thinks fit and the Head of a department shall be responsible to the Principal in case of a college department and to the Dean in the case of a University department for the organisation of the teaching in the department.(iii)Where it is proposed to appoint any teacher to be the Head of a department who is not the senior-most Professor, University Professor or Reader of the department no appointment shall be made under this sub-section except with the prior concurrence of the State Public Service Commission.(7)Subject to the provisions of this Act, each Faculty shall exercise such powers and perform such duties as may be prescribed by the Statutes.
